Niraj Kumar Pathak vs State Of U.P. And Another
2022 Latest Caselaw 20615 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 24205 of 2022
 

 
Applicant :- Niraj Kumar Pathak
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Dhirendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Applicant is complainant in Complaint Case No. 2075 of 2018 (Niraj Kumar Pathak vs. Savita Dwivedi) filed under Section 138 of Negotiable Instruments Act, which is pending before Civil Judge (Senior Division) F.T.C./ Additional Chief Judicial Magistrate, Gorakhpur since 2018.

2. Learned counsel for applicant submits that Opposite Party No. 2 has appeared, however, case is not decided till date.

3. In view of above, the application is disposed of with liberty to applicant to file an application for expeditious disposal of above case before Court concerned annexing a copy of judgment passed by Supreme Court in In Re: Expeditious Trial of Cases under Section 138 N.I. Act, 1881, 2021 SCC OnLine SC 325, and Trial Court is directed to comply the directions passed by Supreme Court in above judgment in its letter and spirit.

Order Date :- 9.12.2022

AK-(Sl. No. 1 out of 345 fresh cases)